Safe Prime Nidhi Ltd vs Union Of India
2024 Latest Caselaw 16051 Ker

Kerala High Court

Safe Prime Nidhi Ltd vs Union Of India on 7 June, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                       WP(C) NO. 24619 OF 2021
PETITIONER:

            SAFE PRIME NIDHI LTD.
            NO.XXX/607, FIRST FLOOR, PMS ARCADE COLLEGE ROAD,
            KOTHAMANGALAM, ERNAKULAM DISTRICT-689 691,
            REPRESENTED BY ITS MANAGING DIRECTOR,
            THANKAPPAN V.S., RESIDING AT VATTATHATTEL HOUSE,
            MARAMANGALAM, KUTHUKUZHY P.O, KOTHAMANGALAM,
            ERNAKULAM DISTRICT-686 691.
            BY ADV K.SANDESH RAJA

RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY THE SECRETARY,
            MINISTRY OF CORPORATE AFFAIRS, "A" WING,
            SHASTRI BHAVA, RAJENDRA PRASAD ROAD,
            NEW DELHI-110 001.

    2       JOINT SECRETARY
            MINISTRY OF CORPORATE AFFAIRS, A WING,
            SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
            NEW DELHI-110 001.

    3       THE REGIONAL DIRECTOR
            SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
            SHASTRI BHAVAN, BLOCK -1, VTH FLOOR, 26,
            HADDOWS ROAD, CHENNAI-600 006.

    4       REGISTRAR OF COMPANIES
            ERNAKULAM, COMPANY LAW BUILDING, KAKKANAD,
            KOCHI-682 021.
            BY ADVS
                 SRI.P.R.AJITH KUMAR, CGC
                 SRI. T C KRISHNA (DSGI IN-CHARGE)
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.24619/2021
                                 -:2:-



                         JUDGMENT

The learned counsel appearing for the petitioner would

submit that the issue raised in this writ petition is covered by the

judgment of this Court in Annamanada Gramakshemam Nidhi

Limited v. Union of India; 2024 (3) KHC 429 (W.P(C) No.38860

of 2023 and connected cases). It is submitted that more than 600

cases have been disposed of through the said judgment.

2. The learned Central Government Counsel seeks time to

get instructions. However, I do not intend to adjourn this matter,

as the issue raised in this writ petition appears to be covered by

the judgment in Annamanada Gramakshemam Nidhi Limited

(Supra).

Accordingly, this writ petition will stand disposed of, making

it clear that the directions issued by this Court in Annamanada

Gramakshemam Nidhi Limited (Supra) will govern this case

also. All contentions raised by the petitioner are left open.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 24619/2021

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER COMPANY DATED 27.02.2017.

Exhibit P2 TRUE COPY OF THE NIDHI RULES 2014.

Exhibit P3 TRUE COPY OF THE AMENDED NIDHI RULES, 2019.

Exhibit P3(a) TRUE COPY OF THE AMENDED NIDHI (2ND AMENDMENT) RULES, 2020.

Exhibit P4 TRUE COPY OF THE FORM NDH 4 APPLICATION.

Exhibit P5 TRUE COPY OF THE ORDER DATED 08.10.2021 ISSUED BY THE DEPUTY DIRECTOR OF THE 1ST RESPONDENT.

Exhibit P6 TRUE COPY OF THE RELEVANT EXTRACT OF THE LIST OF COMPANIES UPLOADED IN THE WEB SITE OF 1ST RESPONDENT.

Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED 02.11.2021 IN WPC NO.15466/2021 OF THE HONOURABLE HIGH COURT OF KERALA.